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Judgment
4 paragraphs · 120 wordsHeard learned counsel for the petitioner. Nobody appears for the respondents for the purpose of hearing of M.A. No. 156 of 2021 filed by the petitioner under section 20 of the TRAI Act. The main petition is already set for exparte hearing.
From the Affidavit of service it is clear that the notice of the MA has also been served vide email on 25.8.2021 and Dasti on 15.2.2022.
If the respondents do not appear for hearing of the MA before the next date, the MA shall also be heard exparte alongwith the main petition.
Post the matter before the Court of Registrar on 24.3.2022 to pass necessary orders and directions to make the petition and the MA ready for hearing.